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Supreme Court - Daily Orders

The Director General Of Coast Guard vs R. Thulukkanam on 19 January, 2024

Bench: Hrishikesh Roy, Prashant Kumar Mishra

     ITEM NO.18                                    COURT NO.6                     SECTION XII

                                     S U P R E M E C O U R T O F              I N D I A
                                             RECORD OF PROCEEDINGS

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 45407/2023

     (Arising out of impugned judgment and order dated 28-07-2023 in WA
     No. 2635/2022 passed by the High Court of Judicature at Madras)

     THE DIRECTOR GENERAL OF COAST GUARD & ORS.                                      Petitioner(s)

                                                             VERSUS

     R. THULUKKANAM                                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.239471/2023-CONDONATION OF DELAY
     IN FILING and IA No.239470/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 19-01-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                      Mr. K.M. Nataraj, A.S.G.
                                            Mr. Vinayak Sharma, Adv.
                                            Mr.Veer Vikrant Singh, Adv.
                                            Satvika Thakur, Adv.
                                            Mr. R. Bala, Adv.
                                            Dr. Arun Kumar Yadav ,aga, Adv.
                                            Dr. N. Visakamurthy, AOR
                                            Mr. Amit Sharma, Adv.

     For Respondent(s)                      Mr. A. Sirajudeen, Sr. Adv.
                                            Mr. Naresh Kumar, AOR

                                 UPON hearing the counsel the Court made the following

                                                          O R D E R

Delay condoned.

Heard Mr. K.M. Nataraj, learned ASG appearing for the petitioners.

The learned ASG would refer to the provisions of Section 26 of Signature Not Verified the Digitally signed by NITIN TALREJA Date: 2024.01.20 Coast Guard Act, 1978 which requires the authorities to 13:18:46 IST Reason:

ascertain whether the delinquent is a person guilty of desertion. 1 The counsel would then refer to the Annexure P/5 document to show that for the charge levelled against the respondent, he pleaded guilty. The procedure for dealing with those who have deserted or is absent without leave, is to be dealt with under the Coast Guard Order 06 of 1997 (Page No. 57), as is submitted by the learned ASG. Issue notice, returnable in four weeks.
Mr. A. Sirajudeen, learned Senior Counsel appears for respondent on Caveat. Hence, formal notice need not be issued. The contempt proceedings in the meantime are stayed.
(NITIN TALREJA)                                    (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS                           ASSISTANT REGISTRAR




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